Citation Codes Equivalent Citations citation codes Case Number Appeal No. 16 of 1952 Judges Chunder, J. Acts Municipal Act and Section 8(32) of the Bengal General Clauses Act (Bengal Act Section 407 of the Calcutta Municipal Act read with Section 488 BENGAL GENERAL CLAUSES ACT Sections 386 and 388 of the Code of Criminal Procedure Section 407(1)(v) of the Calcutta Municipal Act Section 11 of the Indian Penal Code See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account